AIR 1998 SUPREME COURT 91 ::1997 AIR SCW 4043 ::1998 LAB. I. C. 378 ::1997 (2) UJ (SC) 400 ::1997 UJ(SC) 2 400 ::1997 (2) CurLR 478 ::(1997) 77 FacLR 240 ::1997 SCC (L&S) 1744 ::1997 (6) SCC 574 ::(1998) 2 LabLJ 59 ::(1997) 5 Scale 393 ::(1998) 1 ServLJ 56 ::(1997) 3 ESC 1455 ::(1997) 3 Lab LN 70 ::1998 (1) RajLW 5 ::(1997) 4 SCT 32 ::1997 (5) ServLR 236 ::1997 (7) Supreme 128 ::(1997) 7 JT 287 (SC) ::1997 (7) JT 287

Supreme Court Of India

(From : Rajasthan)*

Hon'ble Judge(s): Sujata Manohar, M. Jagannadha Rao , JJ

Constitution of India , Art.16— Recruitment - Selection - Cut-off date for ascertaining eligibility as prescribed by advertisement was date of application - Respondent not eligible on said date - Acquiring appointment on account of interim orders of Court - Same was made subject to outcome of petition - Dismissal of petition by Court holding date of application to be cut-off date - Services of respondent liable to be discontinued - Sympathatic view on ground that respondent had been continued and subsequently been confirmed cannot be taken because ignoring cut-off date would cause injustice to others who had not applied because of cut-off date. (Para 6 7)